PRASHANT BOTHRA Vs. BUREAU OF IMMIGRATIONS

JUDGEMENT

(1.) The petitioners have challenged Look-Out Circulars (LOC) issued against them by the Immigration Authorities. The originators of the two requests on the basis of which the same was issued were respondent no.2, the Bank of Baroda (BoB) and respondent no.6, the Serious Fraud Investigation Office (SFIO).

(2.) Learned counsel for the petitioners argues that the issuance of LOCs against the petitioners was palpably de hors the law and beyond the authority vested by the concerned Office Memorandum dated February 22, 2021. It is argued that the petitioners are neither threats to the economic interests of the country nor, if the petitioners leave the country, there will be any detriment to public interest.

(3.) It is argued that the petitioners' personal liberty is restrained wrongfully and the petitioners are not being permitted to carry on business abroad by travelling outside the country.